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Judgment
9 paragraphs · 191 wordsHeard on I.A. No.03, Application for condonation of delay in filing application for substitution of legal heirs of respondent No.
For the reasons mentioned in the application, the same is allowed. Delay in filing the application for substitution of legal heirs of respondent No. 2. is condoned.
Heard on I.A. No. 2 which is application under Order 22 rule 4 of the CPC, for substitution of LR's of respondent No.2 Ganguram.
As per application Ganguram died in the last week of October, 2013 which is supported by affidavit of Satrughan S/o. Sukhiram Sonkar and another application i.e. I.A. No. 4 is filed for same purpose supported with an affidavit.
In view of above, I.A. Nos. 2 and 4 are allowed.
Name of respondent No. 3 ( Ganguram) be deleted from the memo of appeal and name of his four legal heirs as mentioned in the application be substituted in place of respondent No. 2 (Ganguram).
Let necessary amendment be carried out within a period of two weeks from today.
List this case for admission after two weeks.
Interim relief granted earlier shall continue till the next date of hearing.